ABDUL SAMAD @ MUNNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.J.K. Shah, learned Additional Public Prosecutor, waives service of notice of Rule for the respondents.

(2.) This application has been preferred by the applicant- convict, through his wife, Nasim Abdul Samad Malek, with a prayer to release him on temporary bail for a period of twenty-one days in order to enable him to attend the Nikah ceremony of his niece (sister's daughter), which is to be held on 21.07.2017.

(3.) The applicant is undergoing life imprisonment in connection with offences punishable under Sections 324 read with Section 120(B), 302 read with Section 120B, 143, 147, 148 and 149 of the Indian Penal Code, 1860.